DARSHANA GANESH MISAL Vs. GANESH POPAT MISAL

JUDGEMENT

(1.) Heard the learned Counsel for the applicant and the learned Counsel for the respondent.

(2.) The respondent husband filed Petition No.A-809/2020 before the learned Family Court at Pune for grant of divorce, whereas the applicant wife has filed proceedings under the Protection of Women from Domestic Violence Act, 2005 (The D.V. Act) vide P.W.D.V.A. No.90/2020, which are pending before the learned Judicial Magistrate at Nanded, in which she claims maintenance and protection orders.

(3.) The ground on which transfer of proceeding is sought, is the tremendous inconvenience to the applicant wife to undertake the journey from Nanded to Pune, which is approximately 600 kms one way. In absence of any family support or financial means to undertake the said travel, the application is filed seeking transfer of the proceedings filed by the husband.